Gujarat University (Amendment) Act, 1987*
| [Gujarat Act No. 23 of 1987] | [23rd July, 1987] |
An Act further to amend the Gujarat University Act, 1949.
It is hereby enacted in the Thirty-eighth Year, of the Republic of India as follows:-
* (Received the assent of the Governor on 23rd July, 1987 and published in the "Gujarat Government Gazette" on the 24th July, 1987)
1. Short title and commencement.- (1) This Act may be called the Gujarat University (Amendment) Act, 1987.
(2) It shall be deemed to have come into force on, the 8th May, 1987.
2. Amendment of section 10 of ??? of 1949.- In the Gujarat University Act, 1949 (Bom.L. of 1949) (hereinafter referred to as "the principal Act"), in section 10, in sub-section (2), in clause (a) to sub-clause (i), the following proviso shall be added namely;-
‘Provided that in any case where for any reason whatsoever a person is not nominated under this sub-clause-
(a) by the Executive Council and the Academic Council jointly, or
(b) by the Vice-Chancellors,
it shall be lawful for the Chancellor to nominate a person to be a member of the Committee in any such case."
3. Repeal and savings.- (1) The Gujarat University (Amendment) Ordinance, 1987 (Guj. Ord. 1 of 1987) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to, have been done or taken under the principal Act, as amended by this Act.